D. N. Patel, J. - (1.) The present interlocutory application has been preferred for amendment in the main writ application.
(2.) Having heard learned counsel for both the sides and looking to the nature of the amendment made in the interlocutory application, there is no total departure from the main writ petition, if this interlocutory application is allowed. On the contrary, the facts stated in the interlocutory application will facilitate this Court in deciding the disputes between the parties.
(3.) In view of these facts, I hereby, allow this interlocutory application. I.A. No. 2286 of 2009 stands disposed of. W.P.(C) No. 3971 of 2008;